Section 3(g) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(g)[ land held by such Co-operative Societies as hold land not exceeding the total area arrived at by aggregating the ceiling area in respect of each of its members on the register of members for the time being and approved by general or special order by the State Government in this behalf : [Substituted by M.P. Act No. 2 of 1976.]
